(3)The statement of affairs referred to in sub-section (1) or sub-section (2) shall be accompanied by-(a)the last known addresses of all Directors and company secretary of such company;(b)the details of location of assets of the company and their value;(c)the details of all debtors and creditors with their complete addresses;(d)the details of workmen and other employees and any amount outstanding to them;(e)such other details as the Tribunal may direct.]
